AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 24

Section 8(1)

This is new.1 It deals with the right of a person prejudicially affected to be heard. The new section is based on rule 4 of the Central Commissions of Inquiry (Procedure) Rules, 1960 issued on the 7th May, 1960 with one departure made from that rule. Where the conduct of any person is to be investigated merely in order to determine his credibility as a witness, the provision giving him right of hearing and producing evidence should not apply. To require opportunity for hearing in such cases would give rise to collateral inquiries which would never end. That has been made clear.

1. See also para. 14 of the body of the Report.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement